M/S Khan Enterprises vs Union Territory Of J And K And
2026 Latest Caselaw 362 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Khan Enterprises vs Union Territory Of J And K And on 5 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                               Serial No. 12
                                                              Regular Cause list
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                         WP(C) 2144/2021 CM(6970/2021)

M/S KHAN ENTERPRISES                                     ...Appellant(s)/Petitioner(s)

Through:    Mr. Aatir Javed, Advocate
                                        Vs.

UNION TERRITORY OF J AND K AND
                                                                     ...Respondent(s)
ORS.
Through: Mr. Waseem Gul, GA

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                   ORDER

05.02.2026 CM No. 387/2026:

1. By this application, learned counsel for the petitioner has placed on record the colored photographs of the entrance gate of its industrial unit in compliance to order dated 29.01.2026, copy of the application has been furnished to Mr. Waseem Gul, learned GA for respondents in the open court. On the grounds taken in the application, same is allowed.

2. Mr. Waseem Gul, learned GA for respondents is directed to ensure that some officer well conversant with the facts of the case is deputed by the respondents for visiting the entrance of the industrial unit of the petitioners. He seeks and is granted two weeks' time to file status report with an advance copy to the counsel for the other side.

3. CM No. 387/2026 is disposed of.

4. List on 26.02.2026.

5. Meanwhile, interim direction, if any, shall continue till next date of hearing.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

05.02.2026 "Misba"